ASHA Vs. K.R.MONISHRAJ

JUDGEMENT

(1.) Feeling aggrieved by the compensation awarded by 'the Motor Accident Claims Tribunal (Chief Judge, Court of Small Causes), Chennai' ('Tribunal' for short) vide its order of Award dated June 17, 2022, made in M.C.O.P.No.4427 of 2019, the petitioners have preferred this Civil Miscellaneous Appeal praying to enhance the award of compensation.

(2.) By the impugned Award, the Tribunal awarded a sum of Rs.19,80,000.00 as compensation along with interest at 7.5% per annum from the date of filing of the claim petition till the date of payment, to the appellants/petitioners as against their total claim of Rs.75,00,000.00.

(3.) For the sake of convenience, the parties in this appeal will hereinafter be referred to as per their array in the Claim Petition before the Tribunal. PETITIONERS' CASE: